M/S Assam Company India Ltd vs Jagdish Bagh
2023 Latest Caselaw 4461 Gua

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GAHC010125832021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                  Case No. : WP(C)/4129/2021

             M/S ASSAM COMPANY INDIA LTD.
             HAVING ITS REGISTERED OFFICE AT GREENWOOD TEA ESTATE,
             DIBRUGARH, ASSAM-786001 DULY REPRESENTED BY SH. DIBAKAR RAY,
             AGED ABOUT 38 YEARS AUTHORISED REPRESENTATIVE

             VERSUS

             JAGDISH BAGH
             S/O LT. DHANIRAM BAGH, R/O MAIJAN TEA ESTATE RAJGARH, P.S.-
             DIBRUGARH, DIST- DIBRUGARH, ASSAM

Advocate for the Petitioner   : MR. A SARMA

Advocate for the Respondent : MS. M BARMAN

                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                              ORDER

Date : 18.10.2023

Heard Mr. K. Kalita, learned counsel for the petitioner and Ms. M. Barman, learned Legal Aid Counsel for the sole respondent.

The writ petition is directed against a Judgment and Award dated 19.04.2021 passed by the learned Labour Court, Dibrugarh in Reference Case no. 01/2018. The Labour Court has decided the Reference against the petitioner by holding that the petitioner is not entitled to get the relief of reinstatement in service.

As the respondent workman is represented, issue Rule. Office to requisition the case records of Reference Case no. 01/2018 from the learned Labour Court, Dibrugarh.

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Ms. Barman has submitted that a counter affidavit on behalf of the sole respondent will be filed within 3 [three] weeks' time.

The interim order passed earlier shall continue until further order.

JUDGE

Comparing Assistant